Section 114(1) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(1)The authority which made the order appealed against may withhold the appeal if(i)it is an appeal against an order from which no appeal lies; or(ii)it does not comply with any of the provisions of rule 112; or(iii)it is not submitted within the period specified in section 8 and no cause is shown for the delay; or(iv)it is second appeal where original appeal has already been decided by the competent authority:Provided that an appeal withheld on the ground that it does not comply with the provisions of rule 112 shall be returned to the appellant and, if re-submitted within thirty days of such communication, after compliance with the said provisions, shall not be withheld.
